PANKAJ RAI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners have approached this Court for quashing of FIR No. 103 of 2012 registered at Police Station, Amb, District Una, Himachal Pradesh, on 6.6.2012 under Sections 498 -A, 506 read with Section 34 IPC and all the consequential proceedings.

(2.) IT is averred that the marriage between the petitioner No.1 and respondent No.2 was solemnized on 23.2.2012 and no child was born from this legal wedlock. It is further averred that some misunderstanding cropped up between the petitioner No.1 and respondent No.2, as a result of which, the respondent No.2 started living with her father since 26.2.2012 and on the complaint of respondent No.2, the aforesaid FIR came to be registered against the petitioners.

(3.) TODAY , the petitioners are present in the Court, who have been identified as such by their counsel Mr. Rohit Bharol, Advocate. The respondent No.2 is also present in the Court, who too has been identified by Shri Dheeraj K. Vashisht, Advocate. The statement of respondent No.2 was recorded separately wherein she has stated that she has entered into a compromise with the petitioners and has received a sum of Rs. 3,50,000/ - by way of bank draft No. 778112 drawn on UCO Bank Branch Nehrian as full and final settlement. The respondent No.2 has further stated that she has entered into compromise with her free volition, without any pressure or coercion from any party and she does not want to pursue the case further and the same may be dismissed as having been compromised.